REGENT COMPUTRONICS PVT. LTD.

Soremartec S. A Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ANDAMAN TIMBER INDUSTRIES VS COMMISSIONER OF CENTRAL EXCISE,KOLKATA-II [REFERRED TO]
MOHIT TRADING PVT LTD VS UNION OF INDIA AND ORS. [REFERRED TO]
S R VENKATARAMAN VS. UNION OF INDIA [REFERRED TO]
SONA BUILDERS VS. UNION OF INDIA [REFERRED TO]
R S GARG VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request and with the consent of the learned Counsel for the parties.

(3.) The Petitioners challenge the impugned order dtd. 19/3/2022 and the impugned demand notice of the same date on the grounds of failure of natural justice, non-application of mind and legal mala fides.

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SOREMARTEC S. A Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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